ARUN R, Vs. STATE OF KERALA

JUDGEMENT

(1.) Application for pre-arrest bail.

(2.) The petitioners are accused Nos. 1 to 4 in Crime No. 132 of 2021 of Thumba Police Station registered for the offences punishable under Sections 294(b), 323, 324, 326 and 34 of the Indian Penal Code.

(3.) The prosecution allegation is that, on 21.02.2021 at about 8.30 p.m. the accused persons have wrongfully restrained the defacto complainant with the intention to attack him and abused him with filthy language and the 1st accused had hit him with a wooden stick on his shoulder causing fracture and other accused persons fisted him and aided the 1st accused to cause injuries and thereby committed the aforesaid offences.